BHANABHAI MAFATBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned Advocate for the applicants seeks permission to withdraw the present application qua applicant No.2- Pratapbhai Karmanbhai Bharvad. Permission is granted. The application stands disposed of as withdrawn qua applicant No.2. Rule is discharged. I.R. granted earlier stands vacated.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR being CR No.11215029200344 of 2020 before Tarapur Police Station, Anand for offence under Sections 447, 448, 354, 395, 427 and 120B of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.